ARZA VENKATA LEELA TEJA Vs. JAIDEEP ARZA

JUDGEMENT

(1.) The petitioner/wife herein filed the present petition under Sec. 24 of the Code of Civil Procedure, 1908, (for short 'the C.P.C.') seeking for withdrawal of F.C.O.P.No.990of 2024 on the file of the Judge, Family Court, Vijayawada, Krishna District and transfer the same to the Senior Civil Judge, Narsapur, West Godavari District, for trial.

(2.) The case of the petitioner in brief is as follows:

(3.) Learned counsel for the respondent fairly represented before this Court that, they are not opposing the transfer of the present case but the case may be transferred to neutral place other than Narsapur. He would further contend that the apprehension of the respondent/husband is that he is having a life threat from the hands of the petitioner and from her family members. It is well settled that mere apprehension of threat is not a ground for seeking transfer of case from one place to another place.